(a)Each applicant for grant of a licence under this order shall, within a week of the demand and before issue of the licence, furnish a security of Rs. 1,000 in the case of Coal Agent, Rs. 200 in the case of Coal Depot Holder and Rs. 300 in the case of brick kiln run with coal in the form of fixed deposit in a Scheduled Bank duly pledged to the District Magistrate concerned, for the compliance of the provisions of this order and performance of the terms and conditions of the licence.
